MAHESH CHOUTA Vs. SHIVARAMU

JUDGEMENT

(1.) Sri.Nikhil.N.K., counsel on behalf of Sri.K.S.Devaraj., for the petitioners and Sri.P.M.Gopi., counsel on behalf of Sri.P.M.Siddamallappa., for respondents 13 and 14 have appeared in person.

(2.) The short facts are these:

(3.) Counsel for the respective parties urged several contentions. Heard the contentions urged on behalf of the respective parties and perused the Writ papers and the records with care.